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12,30,331 judgments in All Courts · page 655 of 61,517

High Courts03 Sept 2026Disposed Of

Surendra Deo Vs Board of Revenue at Allahabad & Ors.

Allahabad High Court · (2026) 09 AHC CK 0496

Constitution of India-Article 226Uttar Pradesh Revenue Code, 2006-Section 210, 116, 207, Third Schedule, 209(h), 209, 207 and 208, 209(g), 208, clauses (a), (b) or (c), (a) to (h), (b) and (c)Code of Civil Procedure-Order XXXIX Rules 1 and 2
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High Courts03 Sept 2026Dismissed

Bhoopendra Kumar Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 0495

Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994-Sub-Section (3) to the Section 3, Section 3, 3(3), 3(2)Right to Information Act, 2005Uttar Pradesh Basic Education (Teachers) Service Rules, 1981-Rule 17-A(2), 14, 15, sub-rule (6) of Rule 14, sub-rule (2) of Rule 15, sub-rule (2) of Rule 17-A
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High Courts03 Sept 2026Partly Allowed

Ajmatulnish & Ors. Vs State Of U.P.

Allahabad High Court · (2026) 09 AHC CK 0493

Code of Criminal Procedure, 1973-Section 374(2), 207, 313, 428Indian Penal Code, 1860-Sections 323/34, 302/34, 302, 34, 96, 99, 97, 304, 325, 102, 105, 300, 299, Part II of Section 304, 304 Part I, 304 Part IIIndian Evidence Act, 1872-Section 105
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High Courts03 Sept 2026Dismissed

Budhi Ram & Ors. Vs Ram Kesh

Allahabad High Court · (2026) 09 AHC CK 0492

Code of Civil Procedure-Section 100Hindu Adoptions and Maintenance Act, 1956-Section 12, 9, 9(4), 2 (bb), 10, 11(i), 6, 9(1), 9(2), 7, 11, 11(vi), 16Indian Evidence Act, 1872-Section 91, 92
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High Courts03 Sept 2026Disposed Of

Dr. Khrawburom Iawkoh, Shri Banshanglang Sutnga, Shri Draskan Dura, Shri Present Massar, Shri Aldrin Samiam Vs Khasi Hills Autonomous District Council, Shillong East Khasi Hills District Represented By The Secretary To The Executive Committee, Executive Member (EM) In-Charge Elaka KHADC, East Khasi Hills District, Meghalaya, The Syiem Of Hima Khyrim, Smit, East Khasi Hills District, Meghalaya, Dr. R. Firmlywell Lyngdoh, The Lyngdoh/Basan, Raid Mawlieh, Khyrim Syiemship, R/o Madan Dewsaw Iew, Laitlyngkot, East Khasi Hills District, Meghalaya, Shri Sukher Nongrum, Suspended Sordar, R/o Waia, P.O. & P.S. Pynursla, Raid Nongshken East Khasi Hills District, Meghalaya

Meghalaya High Court · (2026) 09 MEG CK 0294

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High Courts03 Sept 2026Allowed

Rohit Kumar Jain Vs The State Of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 0254

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 318(2), 318(4), 319(2), 336(2), 336(3), 338, 340(2) and 61(2)Information Technology Act, 2000-Sections 66(C), 66(D)
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High Courts03 Sept 2026Allowed

Imran Hussain Vs The State of Jharkhand

Jharkhand High Court · (2026) 09 JH CK 0252

BNS, 2023-Section 127(1), 115(2), 85, 352, 74, 351(2), 303(2)Dowry Prohibition Act-Section 3/4Muslim Women Protection of Right on Marriage Act, 2019-Section 3/4
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High Courts03 Sept 2026

Fathimath Thasneem V.K. Vs Union Of India

High Court Of Kerala · (2026) 09 KL CK 0251

Constitution of India-Article 226, 32, 22(5), 19, clause (5) of Article 22Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 3(2), 9(f), 11, 9(b), 3.1, 12 and 13, 22(b) and 29, 20(b)(ii)A, 22(c), 22(b)(ii)A and 29Maharashtra Prevention of Dangerous Activities Slumlords, Bootleggers and Drug Offenders Act, 1981-Section 3(1)
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Tribunals and Commissions03 Sept 2026Disposed Of

Rinima Borah Agarwal Vs Mrs. India Inc.

Competition Commission Of India · (2026) 09 CCI CK 0242

Competition Act, 2002-Section 19(1)(a), 3, 4, 26(1), 33Competition Commission of India (General) Regulations, 2024-Regulation 32
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